Section 5(1) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(1)Notwithstanding anything contained in any law for the time being in force, but subject to the provisions of this section,-(a)no producer or fore gatherer of such agricultural produce in such Tribal area as the State Government may, by notification in the Official Gazette, specify (hereinafter referred to as "the specified produce" and "the specified Tribal area", respectively) shall, after the appointed date, sell such specified produce in such specified Tribal area, either for cash or kind or in any other manner whatsoever, to any person, except to the State Government or Tribal Authority or agent, authorised by the State Government;(b)no person, except the State Government, Tribal Authority or agent authorised by the State Government shall purchase from the producer or fore gatherer any specified produce in any specified Tribal area.
